ANUP KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petitioner is para teacher. He is aggrieved since he is not paid the vacation salary and other benefits as are paid to the contract teachers. In the judgment dated 21.10.2010 in CWP No. 2880 of 2010 titled as Dhananjay Saini vs. State of H.P. and others and connected cases, 3 this Court has held that para teachers are entitled to all the emoluments as are paid to contract teachers, because as per the Government policy, they are to be treated similarly for all purposes. Therefore, this writ petition is disposed of directing the respondents to pay the eligible vacation salary, during the entire service period to the petitioners in case the same has not been granted so far in view of the judgment of this Court in Baldev Singh vs. State of H.P. and others, which has become final, within a period of four months from the date of production of a copy of this judgment along with a copy of the writ petition and copy of the judgment, referred to above by the petitioner concerned, in order to enable the respondents to work out the relief, as above. If the amounts are not disbursed as above, the petitioners will be entitled to interest @ 10% and the officers responsible for the delay shall be personally liable for the same.

(2.) THE writ petition is disposed of, so also the pending applications, if any.